Central Information Commission
Bhule vs Irrigation And Flood Control ... on 21 August, 2025
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/IAFCD/A/2024/107659
Bhule .....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
Office of the Executive Engineer,
Civil Division No. VIII, Irrigation
and Flood Control Department,
Rohini Office Complex, Sector-15,
Rohini, Delhi - 110085 .... ितवादीगण /Respondent
Date of Hearing : 05.08.2025
Date of Decision : 20.08.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 08.09.2023
CPIO replied on : 10.10.2023
First appeal filed on : 05.12.2023
First Appellate Authority's order : 11.12.2023
2nd Appeal/Complaint dated : 11.03.2024
Information sought:
1. The Appellant filed an (online) RTI application dated 08.09.2023 seeking the following information:Page 1 of 5
"घेवरा गांव के शव मं दर वाले जोहड़ (तालाब) िजसका खसरा नंबर 223 और 223/1 हैके बारे म जानकार उपल"ध करवाई जाए।
1. 'पछले कई साल से जोहड़ से पानी *नकालने के लए पंप सेट लगाए जाते ह, इससे संब.ं धत *न/न ल0खत जानकार द जाए (क) 'पछले 1कतने साल से पंप सेट से जोड़ का पानी *नकाला जाता है। (ख) अब तक पंप सेट चलाने के लए डीजल पर 1कतनी रा श खच5 हुई है।
(ग) जब तक पंप सेट पर काम करने वाले कम5चा7रय9 के वेतन पर 1कतनी रा श खच5 हुई है।
(घ) अगर पंप सेट ठे केदार का है तो ठे केदार को 1कतनी रा श द गई और 1कतनी रा श बकाया है।
(च) इसके अलावा पंप सेट के रखरखाव और पाईप9 पर 1कतनी रा श खच5 हुई।
2. 'पछले दन9 जोहड़ के स;दय5 करण का काय5 आ रं भ हुआ था इससे संबं.धत जानकार द जाए।
(क) जोहड के स;दय5 करण के काय5 के लए 1कतनी धनरा श आ वं टत हुई थी।
(ख) जोहड़ के स;दय5 करण के तहत @या-@या कायB Cवीकृत हुए थे। (ग) Cवीकृत काय5 म से @या-@या काय5 पूरे हुए और @या @या अधूरे है। (घ) आ वं टत बजट म से 1कतनी धनरा श खच5 हुई।
(च) @या ठे केदार को आ वं टत सारे काय5 परू े हुए। (छ) ठे केदार को 1कतनी धनरा श अदा कF गई।
3. जोहड़ कF चारद वार से संबं.धत जानकार दे ने का कGट कर। (क) @या जोहड़ कF पारद वार करने से पहले जोहड़ कF जमीन कF *नशान दे ह ल गई।
(ख) अगर जमीन कF *नशान दे ह ल गई तो @या जोहड़ कF जमीन पर अ*तHमण पाया गया।
(ग) अगर जोहड़ कF जमीन पर अ*तHमण पाया गया तो @या चारद वार करने से पहले अ*तHमण हटाया गया।"Page 2 of 5
2. The CPIO furnished a reply to the Appellant on 10.10.2023 stating as under:
"The information sought is not readily available in required form. So, you are hereby requested to visit this office on 18.10.2023 between 11:00 A.M. to 1:00 P.M. for inspection of record along with ID proof and get specific information desired by you as per RTI Act."
3. Being dissatisfied, the Appellant filed a First Appeal dated 05.12.2023. The FAA vide its order dated 11.12.2023, held as under.
"After hearing the plea of both parties, EE, CD-VIII/PIO has been directed to provide copy of complete available information/record to the appellant as per RTI Act-2005 within ten days-time."
4. In compliance of FAA's order the CPIO furnished a revised reply dated 01.02.2024 to the Appellant as under:
"In compliance of order no. SE/FC-II/SW/Appeal/ID No. 78/1&FC/2023- 24/5348 dated 26.12.2023 vide which during the hearing FAA has directed to provide the available information/record to the applicant as per RTI Act-2005. In this connection, the requisite information as sought is enclosed herewith.
Encl. is as under:
1. पछले कई साल से जोहड़ से पानी *नकलने के लए पंप से लागए जाते है इससे संबं.धत *न/न ल0खत जानकार द जाए (क) 'पछले 4 वषJ से पानी MD। के प/प लगाकर *नकला जाता है .
(ख) इस खLड से स/बं.धत नह ं है (ग) इस खLड से स/बं.धत नह ं है (घ) इस खLड से स/बं.धत नह ं है (च) इस खLड से स/बं.धत नह ं है
2. इस खLड Mवारा जोहड के सौOदय5करण का कोई काय5 नह ं 1कया गया है ।
3. जोहड कF चारद वार से स/बिOधत जानकार :-
Page 3 of 5जी नह ,ं जोहड पर चारद वार के काय5 as and where available of government land के अनुसार, उस पर अ*तHमण रोकने के लए 1कया गया था।"
5. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing: The following were present:-
Appellant: Absent Respondent: Shri Pradeep N. Naik, Executive Engineer CD-VIII/CPIO, appeared in person.
6. Proof of having served a copy of Second Appeal on Respondent by the Appellant while filing the same in CIC on 11.03.2024 is not available on record. The Respondent confirmed non-service.
7. The Respondent while defending their case inter alia submitted that the CPIO had officered inspection of record to the Appellant which he did not avail. Thereafter, in compliance of the FAA, the CPIO provided point-wise information to the Appellant as per the records available with them vide letter dated 01.02.2024. It was clarified that no separate contracts were awarded for operating pump sets, as the Department (Mechanical Division-I) uses its own equipment. Therefore, no contractor-related financial details exist.
Decision:
8. The Commission after adverting to the facts and circumstances of the case, hearing the Respondent and perusal of the records, noted that the CPIO initially offered inspection of records, which is a permissible mode of disclosure under Section 2(j) of the RTI Act. Subsequently, in compliance with the FAA's order, the CPIO furnished a detailed written reply containing all information available with the Department. It is noted that certain information sought by the Appellant does not exist in the records, as no contracts were executed and no separate expenditure was incurred beyond departmental use of pump sets. The RTI Act does not oblige upon Public Authority to create information that is not available in material form. The Commission finds that there is no evidence Page 4 of 5 of mala fide intention or deliberate denial of information on the part of the Respondent. The CPIO and FAA acted in accordance with the provisions of the RTI Act. Therefore, further action is not warranted in this matter.
The appeal is dismissed accordingly.
Vinod Kumar Tiwari (िवनोद कुमार ितवारी) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स!ािपत ित) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Copy To:
The FAA Office of the Superintending Engineer, Flood Circle-II, Irrigation and Flood Control Department, Rohini Office Complex, Sector-15, Rohini, Delhi - 110085 Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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